DIRECTOR OF INCOME TAX Vs. RAUNAQ EDUCATION FOUNDATION
LAWS(SC)-2013-1-16
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
January 07,2013
DIRECTOR OF INCOME TAX
Appellant
VERSUS
Raunaq Education Foundation
Respondents
JUDGEMENT
-
(1.) Delay condoned.
(2.) Leave granted.
(3.) Being aggrieved by an order passed in ITA No.150 of 2008 by the High Court of Delhi at New Delhi, the Revenue has filed this appeal.;
(2.) Leave granted.
(3.) Being aggrieved by an order passed in ITA No.150 of 2008 by the High Court of Delhi at New Delhi, the Revenue has filed this appeal.;
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